Section 77 in The Punjab Co-operative Societies Rules, 1963
77. Inspection of documents. [Section 85 (2) (xxxiv)]
- Any member of the public shall be permitted, on payment of a fee of one rupee for each occasion of inspecting, to inspect, for any lawful purpose, any public document (exclusive of public document privileged under sections 123, 124, 128 and 131 of the Indian Evidence Act, 1972 ) filed in the office of the Registrar, Co- operative Societies, and in particular the following documents namely :-(1)The registration register.(2)The registration certificate of a Co-operative Society,(3)The registered bye-laws of a Co.op. Society and amendments effected in such bye-laws.(4)An order cancelling the registration of a Co-operative Society.(5)An order directing the liquidation of a registered Co-operative Society.(6)The annual accounts of the Co-operative Society.(7)Any decision of the Registrar or award of an Arbitrator.
